CHIKKARANGAIAH Vs. GURUSIDDAIAH

JUDGEMENT

(1.) This appeal is by the Defendant Nos. 1 and 2 against the judgment and decree in O.S. No. 193/2001 on the file of Principal Civil Judge (Sr. Dn.), Tumkur dated 2.2.2005.

(2.) Parties are referred to as per their ranking in the Trial Court.

(3.) Respondent No. 1 is the Plaintiff. Respondent Nos. 2 to 13 are the remaining Defendants. Suit is one for partition and separate possession of 1/3rd share in the suit schedule property.